HARJINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Accused Harjinder Singh has filed this petition for anticipatory bail in case FIR No.186 dated 17.10.2011, under Sections 379, 411, 420, 467, 468 and 471 of the Indian Penal Code (in short -- IPC), registered at Police Station Chheheratta, District Amritsar.

(2.) I have heard learned counsel for the parties and perused the case file.

(3.) According to the prosecution version, on receipt of secret information that petitioner and his co-accused relative Harpinder Singh indulged in theft of motorcycles and scooters and sold the same after preparing forged Registration Certificates (RCs) and number plates, naka was held. Two persons came on motorcycle. Pillion rider fled away on seeing the police. Motorcycle driver was apprehended at the spot. He was Harpinder Singh @ Sonu. He also disclosed that the pillion rider, who had run away, was Harjinder Singh -- the present petitioner. The motorcycle was found to be stolen one with false number plate. Harpinder Singh also got recovered another stolen motorcycle with forged RC.